- (1.) Defendants Labh Singh etc. have filed this revision petition under Article 227 of the Constitution of India to challenge order dated 16.03.2011 passed by learned Civil Judge (Junior Division), Sunam and judgment dated 09.12.2011 passed by learned Additional District Judge, Sangrur, thereby granting temporary injunction to respondents/plaintiffs during pendency of the suit.
(2.) Plaintiffs alleged that they are cosharers in the suit land but are in exclusive possession thereof. Accordingly, plaintiffs sought permanent injunction restraining the defendants from dispossessing the plaintiffs from the suit land. Temporary injunction to the same effect, during pendency of the suit, was claimed by moving separate application.
(3.) Defendants pleaded that they are also cosharers in the suit land and they have sown crop in the suit land as per their share but in the revenue record, names of the plaintiffs have been wrongly recorded.;